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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(2)In proceedings before the Tribunal, process fees shall be paid at the rates prescribed for the District Court on processes issued at the instance of parties. In proceedings before the Special Appellate Tribunal, process fees shall be paid in accordance with the process fees prescribed under section 80 of the Tamil Nadu Court-fees and Suits Valuation Act, 1955 (Tamil Nadu Act XVI of 1955). The rates of process fees leviable for service of notices and summons on respondents and witness and for production of records shall be calculated as follows in cases other than those specified in Rules 41 and 51:-
    Rs.P.
(1) For service of notices of summons on a singleperson 2.25
(2) For service of notices or summons on everyadditional person residing in the same village if applied for atthe same time [As amended by G. O. Ms. No. 1376,Revenue, datedthe 23rd March 1976.] 1.15
Explanation. - The ryots are also exempted from the payment of process fees and publication charges with regard to their applications or appeals concerning the grant of patta.